Section 16(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)Where permission for the retention or continuance or retention of use of building or work or land of the kind referred to in section 13 is refused or is granted subject to any conditions, then, if any owner of the land claims-(a)in a case where such permission is refused on the ground that the land in question has become incapable of reasonable beneficial use in its existing state,(b)in a case where permission is granted subject to conditions, due to which the land has become incapable of reasonable beneficial use by carrying out the conditions of the permission, he may, within the time and in the manner determined by regulations, serve on the Ambaji Pilgrimage Tourism Authority a notice (hereinafter referred to as “a purchase notice”) requiring the Ambaji Pilgrimage Tourism Authority to purchase his interest in the land in accordance with the provisions of this section.
